Section 5 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
5.
There shall be three classes of Courts, as specified below, in the areas within the North Cachar Hills Autonomous Districts, to be constituted by the District Council for the trial of suits and cases between the parties all of whom belong to a Scheduled Tribes within such areas, other than suits and cases to which the provisions of sub-paragraph (1) of Paragraph 5 of the Sixth Schedule to the Constitution apply-(1)Village Courts.(2)Subordinate District Council Court.(3)District Council Court.I. Village Courts
